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State of Punjab - Section

Section 157 in The Punjab Municipal Act, 1999

157. Maintenance of Accounts.

- The Commissioner, in the case of a Municipal Corporation, and the Executive Officer, in the case of a Municipal Council or a Nagar Panchayat, as the case may be, shall prepare and maintain accounts of receipts and expenditures of a Municipal Corporation, a Municipal Council or a Nagar Panchayat, in such form and in such manner, as may be prescribed.